Ujair Bahadur Thapa vs Union Of India And 2 Others
2016 Latest Caselaw 1849 ALL

Citation : 2016 Latest Caselaw 1849 ALL
Judgement Date : 25 April, 2016

Allahabad High Court

Ujair Bahadur Thapa vs Union Of India And 2 Others on 25 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 18271 of 2016
 

 
Petitioner :- Ujair Bahadur Thapa
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Raj Narayan
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel for the respondent is granted two months time to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List after expiry of the aforesaid period.

Order Date :- 25.4.2016

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